The payment of a telegraphic money order shall ordinarily be made as soon as practicable after the receipt of the telegraphic advice by the office of payment, at the residence of the payee on his signing a receipt for the amount paid and the acknowledgement.Provided that telegraphic money orders amounting to more than Rs. 600 in one day shall not be paid to any person who is not either permanently resident within the jurisdiction of the office of payment or personally known to the postmaster-in-charge of such office until confirmation of the telegraphic advice has been received by post, unless in the meantime the payee can get a respectable local resident to stand surety for him by executing an indemnity bond for the amount of such orders in the form prescribed by the director General.
